Section 81(1) in Tamil Nadu Town and Country Planning Act, 1971
(1)The appellant or the applicant for revision or the respondent may apply for the review of any order passed under sections 76 to 78 and 80, on the basis of the discovery of new and important facts which, after the exercise of due diligence, were not then within his knowledge or could not be produced by him when the order was made, or on the basis of some mistake or error apparent on the face of the record or for any other sufficient reason:Provided that no application for review shall be presented more than once in respect of the same order.
